Gau HC | Can a Judge be sued for any act done or ordered to be done by him in discharge of his judicial duty? HC discusses provision

Gauhati High Court: Ajai Lamba, CJ while addressing the present petition observed that, “…the protection available under the Judges (Protection) Act, 1985 is

Gauhati High Court: Ajai Lamba, CJ while addressing the present petition observed that,

“…the protection available under the Judges (Protection) Act, 1985 is absolute and is available not only to a sitting Judge but also to an Ex-Judge in respect of the actions taken or words spoken by him while discharging his official or judicial functions.”

Present petition has been filed to seek issuance of a writ of certiorari for quashing the Order wherein the petitioner was directed to show cause as to why the dead cow was disposed of without informing the trial court.

Petitioner has also sought to quash an order whereby the petitioner was asked to show cause as to why contempt proceedings be not initiated against him for not complying with Order dated 28-07-2020 issued in connection to giving zimma of 4 seized vehicles.

Analysis and Decision

It has been noted that the petition is directed against a Judicial Magistrate who passed orders in his judicial capacity.

Bench referred to the following paragraphs in the Supreme Court’s decision of Anowar Hussain v. Ajoy Kumar Mukherjee,1965 SCC OnLine SC 1 in the context of provisions of Judicial Officers’ Protection Act, 1850:

9. In this appeal, the only question raised is that in ordering the arrest of the respondent the appellant acted in discharge of his judicial duties, and he was on that account protected by the Judicial Officers’ Protection Act, 1850. Section 1 of the Act, in so far as it is material, provided:

“No Judge, Magistrate, ° ° ° Collector or other person acting judicially shall be liable to be sued in any Civil Court for any act done or ordered to be done by him in the discharge of his judicial duty, whether or not within the limits of his jurisdiction: Provided that he at the time, in good faith, believed himself to have jurisdiction to do or order the act complained of; ° ° °”.

10. The statute is clearly intended to grant protection to Judicial Officers against suits in respect of acts done or ordered to be done by them in the discharge of their duties as such officers. The statute it must be noticed protects a Judicial Officer only when he is acting in his judicial capacity and not in any other capacity. But within the limits of its operation it grants large protection to Judges and Magistrates acting in the discharge of their judicial duties. If the act done or ordered to be done in the discharge of judicial duties is within his jurisdiction, the protection is absolute and no enquiry will be entertained whether the act done or ordered was erroneously, irregularly or even illegally, or was done or ordered without believing in good faith, that he had jurisdiction to do or order the act complained of. If the act done or ordered is not within the limits of his jurisdiction, the Judicial Officer acting in the discharge of his judicial duties is still protected, if at the time of doing or ordering the act complained of, he in good faith believed himself to have jurisdiction to do or order the act. The expression “jurisdiction” does not mean the power to do or order the act impugned, but generally, the authority of the Judicial Officer to act in the matter Tayen v. Ram Lal, ILR 12 All 115.

Court also referred to Section 3(1) of the Judges (Protection) Act, 1985 which directs that no Court shall entertain any civil or criminal proceeding against any person who is or was a Judge for any act, thing or word committed, done or spoken by him, or in the course of, acting or purporting to act in the discharge of his official and judicial duty or function.

On perusal of the above, it is apparent that the Sub-Divisional Judicial Magistrate was acting in the discharge of his judicial duty while passing the impugned orders.

Hence, the actions of the Judge, stand protected by virtue of the Judges (Protection) Act, 1985 (subject to the provision of sub-section 2 of Section 3 of the Act of 1985).

Court also added to its analysis that,

If in passing every wrong or illegal judicial order, the concerned Judge is sued before the higher judicial forum, it shall result in demoralising the judicial officers, particularly, at the adjudicating level, other than the public losing faith in the judiciary.

In view of the above-stated position, Court dismissed the petition with costs of Rs 10,000 to be recovered from the salary of petition and deposited with Assam State Legal Services Authority.

While parting with the decision, Court added petitioner can challenge the impugned orders by virtue of the present petition before an appropriate forum, however without impleading Judicial Officer or the High Court. [Rahendra Baglari v. Sub-Divisional Judicial Magistrate,  2020 SCC OnLine Gau 3972, decided on 15-09-2020]

One comment

  • That the whole order grossly violated under articles 12, 13, 14 , 38, 50 of the Constitution of India. That some people sitting in the judges’ chair, forgotten that they are acting on behalf of the State for social welfare and in a democratic country where the land is govern by the rule of law hereby we adopt the Constittituiton of India. Hence nobody is above the law or has supreme authority over others. That the Judicial Officers’ Protection Act, 1850 was enacted in post-independence time, and unfortunately such was not amend as per the obligation under articles 13, of the Constitution of India. That word “acting judicially” and “at the time, in good faith, believed himself to have jurisdiction to do or order the act complained of”‘ must be considered before providing any judicial verdict. This means if a judge it may also apply to any person, who acts on good faith without being aware of the law or order. That it is also a fact that the obligation of the judges to discharge their duties also needs “judicial accountability and ‘functional legitimacy’ .
    That Rahendra Baglari v. Sub-Divisional Judicial Magistrate, 2020 SCC OnLine Gau 3972, decided on 15-09-2020] and n the Supreme Court’s decision of Anowar Hussain v. Ajoy Kumar Mukherjee,1965 SCC OnLine SC 1 both are unconstitutional verdict which must ashamed the society in large. That MR. AJAI LAMBA CJ, have wrongly interpreted the law and constitution with limited knowledge. The writ petition shall be filed against any public servant of the State u/s 21 of I.P.C , even against the Chief Justice of any High Court or Supreme Court of India against any legal wrong. That following caution of the Supreme Court is enough to condemn the unconstitutional verdict of the MR. AJAI LAMBA CJ in the Hon’ble (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH). which decline our confidence on the biased judiciary system.
    In Shrilekha Vidyarthi v. State of U.P. [(1991) 1 SCC 212 : 1991 SCC (L&S) 742]
    “Every State action may be informed by reason and it follows that an act uninformed by reason, is arbitrary. The rule of law contemplates governance by laws and not by humor, whims, or caprices of the men to whom the governance is entrusted for the time being. It is the trite law that “Be you ever so high, the laws are above you‟. This is what men in power must remember, always.”
    At last, I want to rely on the following quotes which is still blowing in the wind.
    “Injustice anywhere is a threat to justice everywhere. We are caught in an inescapable network of mutuality, tied in a single garment of destiny. Whatever affects one directly, affects all indirectly.”
    ― Martin Luther King Jr., Letter from the Birmingham Jail.

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